SANJAY MALIK @ SANT SEVAK DAS Vs. STATE

JUDGEMENT

(1.) By way of the present petition filed under sec. 439 read with sec. 482 of the Code of Criminal Procedure, 1973 ( 'Cr.P.C. ') the petitioner seeks grant of regular bail in case FIR No. 216/2022 dtd. 6/3/2022 registered under Sec. 354/376 of the Indian Penal Code, 1860 ( 'IPC ') at P.S.: Neb Sarai.

(2.) Notice on this petition was issued on 13/10/2022.

(3.) Status reports dtd. 28/10/2022 and 16/11/2022 have been filed. Nominal roll dtd. 16/2/2023 has been received from the Jail Superintendent.